PRIYA SANKAR BOSE Vs. INDIA INFOLINE LTD

JUDGEMENT

(1.) Revision petition no. 1530 of 2015 has been filed against the judgment dated 19.05.2015 of the West Bengal State Consumer Disputes Redressal Commission, Kolkata ('the State Commission') in First Appeal no. FA no. 927 of 2014.

(2.) The brief facts of the case as per the petitioner/ complainant are that the petitioner invested a sum of Rs. 2,00,000/- in share trading through the respondent. The respondent arranged for his trading for an interim period through trade line (022-39440000) Bombay after trading was closed by the Garia branch illegally. Since then the petitioner has been trading at Trade-line Bombay at the intervention of Territory Manager/AVP of the respondent. However, because of several types of restrictive practices at the said Trade-line, of which neither the petitioner had any prior information nor the respondent apprised the petitioner about the same beforehand, the petitioner suffered huge loss. Repeated representations to the respondent, did not yield any positive result hence, the petitioner moved the instant case before the District Forum seeking appropriate relief. The petitioner has therefore prayed that :

(3.) The respondent/ opposite party in their reply before the District Forum while denying all the allegation states that the petitioner had shown his interest in trading and opening demat account with the respondent.